DEVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS per the learned counsel for the appellants, Devinder Singh, who has been sentenced to 10 years RI, has already undergone about 16 months of the sentence, whereas Swaran Singh and Pritam Kaur who have been sentenced to seven years rigorous imprisonment have already undergone 16 months and 8 months of the sentence respectively. Keeping in view the above facts, the sentence imposed upon the appellants is suspended during the pendency of the appeal and they are directed to be released on bail to the satisfaction of the Chief Judicial Magistrate, Hoshiarpur.